DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1), PUNE, PMT BUILDING, PUNE vs. BARCLAYS GLOBAL SERVICE CENTRE PVT LTD, PUNE

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ITA 1207/PUN/2023Status: DisposedITAT Pune28 February 2024AY 2009-10Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)2 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Revenue sought permission to withdraw its appeal. The Tribunal granted this permission and dismissed the appeal as withdrawn.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A) for the assessment year 2009-2010. The appeal involved proceedings under Section 143(3) read with Section 92CA of the Income Tax Act.

What were the issues?

The primary issue was the Revenue's request to withdraw its own appeal before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 92CA

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE “A” BENCH : PUNE [VIRTUAL HEARING]

Before: SHRI SATBEER SINGH GODARA & SHRI G D PADMAHSHALI

Hearing: 27.02.2024Pronounced: 28.02.2024

BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI G D PADMAHSHALI, ACCOUNTANT MEMBER I.T.A.No.1207/PUN./2023 [E-APPEAL] Assessment Year 2009-2010 Barclays Global Service Centre Pvt. Ltd., 5 to 12 The DCIT, Circle-1(1), Floors, (Part) Bldg. G2, GERA PMT Bldg., Swargate, Commerzone SEZ, Survey vs. Pune – 411 037. No.65, Kharadi, Vadgaon Maharashtra. Sheri, Pune – 411 014. PAN AADCR6251L (Appellant) (Respondent) For Revenue : Shri Keyur Patel, CIT-DR For Assessee : -None- Date of Hearing : 27.02.2024 Date of Pronouncement : 28.02.2024 ORDER PER SATBEER SINGH GODARA, J.M. :

This Revenue’s appeal, for assessment year 2009- 2010, arises against the order of the Ld. CIT(A)-13, Pune, Pune’s order in Appeal No.PN/CIT(A)-13/ACIT, Company Cir.1(2), Chennai/2008-09/10108274/61, dated 27.09.2023, involving proceedings u/sec.143(3) r.w.s.92CA of the Income Tax Act, 1961 (in short "the Act").

2.

Learned CIT-DR invited our attention to the department’s letter dated 22.11.2023 seeking permission for withdrawal of the instant appeal as under :

2 I.T.A.No. 1207/PUN./2023

3.

We, therefore, dismiss the appeal of the Revenue as withdrawn in above terms. Ordered accordingly.

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